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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(2) in The U.P. Primary Education Act, 1919

(2)Where a notification issued under sub-section (1) is in force, the State Government may, on the application of the board, issued a notification that the primary education of female children shall be compulsory in the whole or any part of the municipality.